Patna High Court - Orders
Awdhesh Kumar vs The Union Of India & Ors on 20 August, 2013
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7333 of 2008
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Awdhesh Kumar
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. S.K.Tiwary
For the Respondent/s : Mr. N.A.Shamsi, A.S.G.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
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8 20-08-2013Today again Sri S.K.Tiwary, learned counsel for the petitioner in presence of Mr. N.A.Shamsi, learned Assistant Solicitor General, makes a prayer for granting further time for filing rejoinder to the counter affidavit. Twice on this ground, the case was adjourned.
Accordingly, as a last indulgence, four weeks time is granted to comply the earlier order. If within four weeks, no rejoinder is filed, the writ petition shall stand dismissed without further reference to a Bench. If rejoinder is filed within four weeks, office is directed to list the case under the heading "For Admission" thereafter.
(Rakesh Kumar, J) NKS/-